UNION OF INDIA Vs. SACHINDRA NATH SUR

JUDGEMENT

(1.) By a common judgment dated 5th January, 1984, the learned Arbitrator, 24-Parganas and Calcutta, disposed of Arbitration Cases Nos. 35 and 37 of 1983(V), arising out of two reference petitions under section 8(1)(b) of the Requisitioning and Acquisition of Immovable property Act, 1952. These two appeals have been filed against the said judgment and have been taken up for hearing analogously in terms of the order dated 19th June, 1984.

(2.) F.A. No.329 of 1988 arises out of the Award made by the Land Acquisition Collector, 24-Parganas (North) at Barasat, in Case No. XXX/10 of 1972-93 involving C.S. plot Nos. 6158, 6173, 6174, 6229, 6230 and 6260 comprising danga, bastu, tank and garden lands pertaining to Khatian Nos.295, 2809, 910 and 2295 of mouza Ichapur, P.S. Noapara, District 24 Parganas.

(3.) F.A. No. 350 of 1988 arises out of the Award made by the Land Acquisition Collector, 24 Parganas (North) at Barasat, in Case No. L.A. XXX/1 of 1972-73, involving C.S. plot No. 5267 pertaining to Khatian No. 618 of mouza - Ichapur, P.S. Noapara, District 24 Parganas.